ADICHUNCHANAGIRI HOSPITAL AND RESEARCH CENTRE AND ADICHUNCHANAGIRI INSTITUTE OF MEDICAL SCIENCES, B.G. NAGAR - 571 448 NAGAMANGALA TALUK, MANDYA DISTRICT, REPRESENTED BY ITS MEDICAL SUPERINTENDENT DR. S.B. VASANTH KUMAR Vs. SRI. C. LINGAPPA SIO

JUDGEMENT

(1.) HEARD Learned Senior Counsel Sri. S.N. Murthy, appearing on behalf of review petitioner. Petitioner is seeking review of the order passed on 13.03.2012 whereunder the writ petition has been allowed in part and award of the Labour Court dated 26.10.2010 Annexure -J to the extent of awarding 30% back wages from 15.04.1993 till reinstatment into service is set aside and it has been ordered that respondent -workmen would be entitled to back wages at the rate of 30% from the date of order of reference i.e., 18.09.2001 till date of reinstatement only.

(2.) IT is the contention of learned senior counsel appearing for petitioner that a submission was made by the arguing counsel Sri. Somashekar to the effect that 81 workmen who had been removed without conducting any enquiry had been reinstated without any back wages and this statement should have been accepted either in full or rejected in full and this court should not have taken partial submission into consideration with regard to reinstatement and could not have paosed order on merits. He would elaborate his submission by contending that this ground would come within the four corners of "for any other sufficient reason" as envisaged under clause (c) of sub rule (1) of Rule (1) of Order 47 and as such he seeks for review of the order,